I. B .SURESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objection is over ruled.

(2.) Learned High Court Government Pleader accepts notice to respondent No.1 State.

(3.) This petition is filed by petitioner accused Nos.1 to 3 under Sec. 482 of Cr.P.C. for quashing criminal proceedings in C.C.No.3987/2021 arising out of Crime No.188/2020 pending on the file of the XLI Additional Chief Metropolitan Magistrate, Bengaluru, for the offences punishable under Ss. 376 , 417 , 323 , 504 read with Sec. 34 of IPC.